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Jharkhand High Court

M/S Mecon Limited vs The State Of Jharkhand & Others on 8 April, 2021

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(T) No. 1262 of 2021
                               With
                         W.P.(T) No. 1263 of 2021
                               With
                        W.P.(T) No. 1264 of 2021
                               With
                        W.P.(T) No. 1265 of 2021
     M/s MECON Limited                                --- --- Petitioner ( all cases)
                               Versus
     The State of Jharkhand & others              --- --- Respondents ( all cases)


                           .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Petitioner : M/s M.S. Mittal, Sr. Advocate, Salona Mittal, Advocate For the Respondent : Ms. Surabhi, A.C. to Mr. Sachin Kumar, A.A.G.-II : Ms. Anshu Bansal, A.C. to G.A.II 03/08.04.2021 W.P.(T) No. 1262 of 2021; W.P.(T) No. 1263 of 2021; W.P.(T) No. 1264 of 2021 and W.P.(T) No. 1265 of 2021, all on board today are tagged together since all these cases involve common issues of law.

Following surviving defects are indicated by the office:

1. If Annexure-4 is only extract copy of the document statement in sub para -11 and index may be corrected or complete copy may be filed by S/A

2. Amount mentioned in Para-9 synopsis may be verified or corrected as per annex-2

3. Period mentioned in para 1(b) and prayer portion and also in synopsis may be verified as per annex-3.

4. On index page year / period mentioned may be verified as per para1(b) also.

However a S.A. dated 5.4.21 received for removing the defect no.3 and 4.

5. Retainership of the Ld. Advocate who received copy by email in 'CC' may be verified.

Following surviving defects are indicated by the office:

3. Annexure 4 appears to be incomplete. It may be verified.

Following surviving defects are indicated by the office:

2. Statement regarding period and amount mentioned in para 9 does not tally with Annex-3. It may be verified or related certified document may be given by supplementary affidavit.

However a S.A. dated 5.4.21 has been received for removing the defect no.3 and a copy attached but not certified copy.

3. Annexure-4 appears to be incomplete copy. It may be verified on missing page may be given by S/A. W.P.(T) No. 1265 of 2021 Following surviving defects are indicated by the office:

2. Date in para / sub para 8, para 1, prayer, index and synopsis may be verified or corrected as per annexure-2 In this regard it is submitted that correction has not been made in synopsis

3. Amount in para 8 and synopsis may be verified or corrected as per annexure-2.

In this regard it is submitted that correction has not been made in synopsis.

5. Amount in para 9 and synopsis may be verified or corrected as per annexure-3.

In this regard it is submitted that correction has not been made in 2nd copy of synopsis.

6. Annexure 4 appears to be incomplete. It may be verified or complete copy may be given by S.A.

7. Case no. in para 27 and synopsis may be verified or corrected as per annexure 6.

In this regard it is submitted that correction has not been made in synopsis.

8. Typed copy of page no. 38 may be given.

In this regard it is submitted that fresh copy has been filed instead of type copy.

Learned Senior Counsel for the petitioner submits that surviving defects have been removed. He prays that matter may come up on Monday by which time any other defect, if surviving, may also be removed.

Let the matter appear on next Tuesday i.e., 13.04.2021. Office to place the file for inspection and removal of defects on requisition being made within this time.

(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary) A.Mohanty